Valsa.D.S vs A.Shajahan Ias
2021 Latest Caselaw 12647 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT


          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                    &
                 THE HONOURABLE MR. JUSTICE GOPINATH P.

          MONDAY, THE 31ST DAY OF MAY 2021/10TH JYAISHTA, 1943

                        CON.CASE(C).NO.2101 OF 2020

  AGAINST THE JUDGEMENT DATED 23.07.2020 IN OP(KAT).NO.71/2015 OF HIGH
                             COURT OF KERALA

PETITIONER/2ND PETITIONER:

              VALSA.D.S
              AGED 55 YEARS, D/O.ARTHUR JOSEPH J, PRIMARY DEPARTMENT
              TEACHER, GGHS, CHALAI, CHALAI P.O. THIRUVANANTHAPURAM,
              RESIDING AT TC.11/1917 (5) NBRA 106, NETHAJI BOSE ROAD,
              NANTHANCODE, KOWDIAR P.O. THIRUVANANTHAPURAM 695 003.

              BY ADVS.LINDONS C.DAVIS
                      SMT.E.U.DHANYA


RESPONDENT/2ND RESPONDENT:
     1      A.SHAJAHAN IAS
            (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
            SECRETARY, GENERAL EDUCATION DEPARTMENT, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM 695 001.
  ADDL.2ND
RESPONDENT:

     2        SRI.A.P.M.MOHAMMAD HANISH IAS
              (AGED AND FATHERS NAME NOW KNOWN TO THE PETITIONER)
              SECRETARY, GENERAL EDUCATION DEPARTMENT, GOVT. SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.

              ADDL.2ND RESPONDENT IS IMPLEADED AS PER ORDER DATED
              31.5.2021 IN I.A.NO.4/2021 IN CONT.CASE (C).NO.2101/2020.

              BY SRI.SAIGI JACOB P., SR.GOVT. PLEADER

          THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
    ADMISSION ON 31.05.2021, THE COURT ON THE SAME DAY DELIVERED
    THE FOLLOWING:
 Cont.Case (C).No.2101/2020              :: 2 ::




                               JUDGMENT

A.K.Jayasankaran Nambiar, J.

It is submitted by the learned counsel for the petitioner that the

directions in the judgment dated 23.7.2020 in O.P.(KAT).No.71/2015 have since

been complied, and the petitioner has been promoted. Taking note of the said

submission, the Contempt of Court Case is closed.

                               Sd/-                         Sd/-
                   A.K.JAYASANKARAN NAMBIAR             GOPINATH P.
                             JUDGE                         JUDGE




prp/31/5/21
 Cont.Case (C).No.2101/2020                 :: 3 ::

APPENDIX OF CON.CASE(C).NO.2101/2020

PETITIONER'S EXHIBITS:

ANNEXURE -A1 A COPY OF GO (RT) NO.1233/2014/G EDN DATED 07.03.2014.

ANNEXURE -A2 A COPY OF THE JUDGMENT DATED 23.07.2020 IN OP (KAT) 71/2015.

ANNEXURE -A3 A COPY OF THE LETTER DATED 28.07.2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

ANNEXURE -A3(A) A COPY OF ENGLISH TRANSLATION OF ANNEXURE A2.

ANNEXURE -A4 A COPY OF THE ORDER DATED 27.11.2020 OF THE HONBLE SUPREME COURT IN SLP NO. 12569/2020.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE